Section 134 — Abetment of such assault, if the assault is committed.

Whoever abets an assault by an officer, soldier, 1 [sailor or airman], in the Army, 2 [Navy or Air Force] of the 3 [Government of India], on any superior officer being in the execution of his office, shall, if such assault be committed in consequence of that abetment be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine

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